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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Tamilnadu - Subsection

Section 73(2) in Tamil Nadu State Housing Board Act, 1961

(2)Such increase in value shall be the amount by which the value of the land on the completion of the execution of the scheme estimated as if the land were clear of buildings, exceeds the value on the land prior to the execution of the scheme estimated in the like manner and the betterment fee shall be one-third of such increase in value.